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Tribunals and Commissions17 Jun 2026Disposed Of

Mr. Chintalapati Venkata Satya Surya Raghurama Raju, Suspended Director Of Shri Girija Alloy & Power (I) Private Limited Vs Jajoo Rashmi Refractories Limited, Rep By Its Director, Sh. Sunil Jaju, Mr. Sourabh Malpani, Interim Resolution Professional Of Shri Girija Alloy & Power (I) Private Limited

National Company Law Appellate Tribunal · (2026) 06 NCLAT CK 0754

I & B Code, 2016-Section 9, 8(2)(a), 8(2)(b)Companies Act of 1956Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5
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Tribunals and Commissions16 Jun 2026

MI2C Business Enterprises Pvt. Ltd. Vs DCIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1952

Income-tax Act, 1961-Section 143(1), 143(1)(a), 143(1)(a)(iv), 143(3), 36(1), 36(1)(va), 2(24)(x), 139(1), 43B, 37(1), 154, 234A, 234BIncome Tax Act, 2025-Section 29(1)(e)Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 38(1)
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Tribunals and Commissions16 Jun 2026Dismissed

DCIT Vs Ernst & Young Services Private Limited

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1944

Income Tax Act, 1961-Section 12A, 30 to 36, 37, 37(1), 43B, 80G, 80G(1), 80G(2), 80G(2)(a), 80G(2)(a)(iiihk), 80G(2)(a)(iiihl), 139(1), 143(1), 143(2), 143(3), 154Companies Act, 2013-Section 135
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Tribunals and Commissions16 Jun 2026Allowed

Gurcharan Singh Bhatia Vs ACIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1943

Income Tax Act, 1961-Section 250, 154, 139(1), 143(1), 119(2)(b), 199, 139, 140A, 4, 240Constitution of India-Article 265
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Tribunals and Commissions16 Jun 2026Allowed

Ashok Seth Vs ACIT

Income Tax Appellate Tribunal · (2026) 06 ITAT CK 2098

Income Tax Act, 1961-Section 250, 143(3), 14A, 271(1)(c), 249(3), 244AIncome Tax Rules, 1962-Rule 8DLimitation Act of 1963-Section 51
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High Courts16 Jun 2026

Amina Muhammad & Anr. Vs District Collector & Ors.

High Court Of Kerala · (2026) 06 KL CK 1400

Banning of Unregulated Deposit Schemes Act, 2019-Section 19, 14, 7(3), 15, 7, 16, 3, 7(1), 7(2)Banning of Unregulated Deposit Schemes Rules-Rule 4(2)Prevention of Money Laundering Act, 2002-Section 50
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